KARSHANBHAI BHAVABHAI CHAUDHRY Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Rule returnable forthwith. With the consent of learned advocates for the respective parties, matter is taken up for final hearing today. Heard Ms. Mamta Vyas, learned advocate appearing for the petitioner and Mr. Ishan Joshi, learned AGP appearing for respondent State through video conferencing.

(2.) Ms. Vyas relies on an order dated 30.06.2020 passed by this court in SCA No. 6868 of 2020 and allied matters and submits that the issue involved in the present petition is squarely covered by the decision rendered by this court in SCA No. 6868 of 2020 and allied matters. Relevant paras of the said decision read as under"

(3.) Therefore, considering the fact that the petitioner herein claims that he is similarly situated to the petitioners of the aforesaid petitions, the respondents are directed to consider the case of the petitioner for appointment to the posts in question ignoring his medical incapacity, and if nothing adverse is found against the petitioner, he shall be appointed on the said post forthwith. The case of the petitioner shall be considered in line with the decisions of this court as referred to hereinabove within a period of eight weeks from the date of receipt of the copy of the order of this court. Needless to say that whatever benefits that are granted to the petitioners of the petitions referred to hereinabove shall be extended to the present petitioner also.